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71. Amendment of Act 64 of 1950.- In the Road Transport Corporations Act, 1950,- (1) in section 47A,- (a) in sub-section (1),- (i) for the words, letters and figures, "the whole or any part of a State in respect of which a Corporation was, immediately before the 1st day of November, 1956," the words "or any other enactment relating to reorganisation of States, the whole or any part of a State in respect of which a Corporation was, immediately before the day on which the reorganisation takes place," shall be substituted; (ii) in the Explanation, for clause (i), the following clause shall be substituted, namely:- "(i) in relation to the Bombay State Road Transport Corporation, shall mean the Government of the State of Maharashtra or of Gujarat as formed under the Bombay Reorganisation Act, 1960;"; (b) in sub-section (3), in clause (f), after the words and figures "the States Reorganisation Act, 1956", the words "or any other enactment relating to reorganisation of States" shall be inserted; (2) after section 47A, the following section shall be inserted, namely:- "48. Transitional provision relating to Bombay State Road Transport Corporation.- Notwithstanding anything contained in section 47A, it shall be lawful for the Government of the State of Bombay to frame a scheme under sub-section (1) thereof and forward the same to the Central Government before the 1st day of May, 1960, and in such a case, the power conferred on the Central Government to make an order under sub-section (2) thereof may be exercised before that day but no order so made shall take effect till that day.".    |
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